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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Punjab - Subsection

Section 129(2) in Punjab Goods and Services Tax Rules, 2017

(2)The Director General of Safeguards shall conduct investigation and collect evidence necessary to determine whether the benefit of reduction in rate of tax on any supply of goods or services or the benefit of the input tax credit has been passed on to the recipient by way of commensurate reduction in prices.